UNION OF INDIA Vs. J. P. SINGH

JUDGEMENT

(1.) By way of present appeal under Sec. 42 of the Prevention of Money Laundering Act, 2002 [" PMLA Act " for short], the appellant - Union of India has challenged the order dtd. 25/4/2019 passed by the Appellate Tribunal (PMLA), New Delhi established under the PMLA Act in proceedings namely MP.PMLA-4462/DLI/2018 (Stay) & FPA-PMLA-2298/DLI/2018.

(2.) Mr. Parth Bhatt, learned counsel for the appellant has taken us through the contention raised in the memo of the first appeal, more particularly paragraph-11 contending that though a complaint under Ss. 44 and 45 of the PMLA Act has been filed on 25/6/2019, the Appellate Tribunal has committed error in observing that no complaint has been filed under Sec. 8(3) (a) of the PMLA Act .

(3.) On the other hand, Mr. J.P.Singh appearing for the respondent in person would submit that as per the contention raised by the appellate authority itself, the complaint has been filed on 25/6/2019 i.e. subsequent to the order impugned in present appeal and therefore, the observations made by the learned Appellate Tribunal cannot be treated as incorrect or contrary to the provisions of Sec. 8(3)(a) of the PMLA Act.